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MP High Court Orders State to Airlift Gas Pipeline Blast Victim to Ahmedabad For Treatment - (30 Jun 2026)

CIVIL

Madhya Pradesh High Court directed the State to airlift a woman who suffered severe burn injuries in a gas pipeline explosion allegedly caused by illegal borewell-digging work in Indore to Ahmedabad for specialised treatment at the State's expense.

Tags : AIRLIFT; GAS PIPELINE BLAST; TREATMENT  

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